Smt. Shashi Gaur vs Shirsih Kumar
2021 Latest Caselaw 5281 MP

                                                                                   1                                FA-608-2021
                                                      The High Court Of Madhya Pradesh
                                                                  FA-608-2021
                                                                        (SMT. SHASHI GAUR Vs SHIRSIH KUMAR)

                                             2
                                             Indore, Dated : 09-09-2021
                                                     Heard through Video Conferencing.
                                                     Shri Vinay Gandhi, leaned counsel for the appellant.
                                                     Heard on the question of admission.
                                                     The appeal is admitted for final hearing.
                                                     On payment of process fee within seven days, notices be issued to the

                                             respondents, failing which, the appeal shall stands dismissed without further

reference to this Court.

Also heard on I.A. No.5833/2021, an application for stay. Subject to hearing other side, till the next date of hearing, the effect and operation of judgment and decree dated 30.07.2021 (annexure A/1) shall remain stayed.

List alongwith service report. In the meantime, record of court below be requisitioned. Cc as per rules.

                                                 (SUJOY PAUL)                                                 (ANIL VERMA)
                                                    JUDGE                                                          JUDGE


                                              amit

Signature Not Verified VerifiedDigitally Digitally signed by SAN AMIT KUMAR Date: 2021.09.09 17:42:03 IST